COURT ARCHIVE

Bombay High Court judgments

73,005 judgments · page 390 of 3,651

High Courts09 Dec 2020Allowed

Ravindra Valmik Konkar And Ors Vs Registrar Of Trade Unions And Ors

Bombay High Court · (2020) 12 BOM CK 0032

Trade Unions Act, 1926 — Section 28, 28(1A)(1), 28(1A)(4)Bombay Trade Unions Regulations, 1927 — Section 12, 23

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High Courts09 Dec 2020Dismissed

Bhima @ Bhimrao Baburao Deshmukh Vs State Of Maharashtra

Bombay High Court · (2020) 12 BOM CK 0026

Indian Penal Code, 1860 — Section 34, 143, 149, 302, 323, 498(A), 504, 506Evidence Act, 1872 — Section 11, 11(a), 25, 27, 103, 106Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 313(1)(b)

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High Courts09 Dec 2020Dismissed

Chandrakant Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 12 BOM CK 0025

Indian Medical Council Act, 1956 — Section 20(A), 33(m)Indian Penal Code, 1860 — Section 306, 309Constitution Of India, 1950 — Article 21, 32, 226, 226(1)

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High Courts09 Dec 2020Division Bench

Exim Incorporation Vs Union Of India And Ors

Bombay High Court · (2020) 12 BOM CK 0023

Customs Act, 1962 — Section 47, 49, 108, 110, 110(A), 110(2), 124, 124(a)Code Of Criminal Procedure, 1973 — Section 87Constitution Of India, 1950 — Article 226

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High Courts08 Dec 2020Dismissed

Rekha Vs Ajay Ghanshyamdas Karwa And Ors

Bombay High Court · (2020) 12 BOM CK 0055

Code Of Criminal Procedure, 1973 — Section 154, 155, 156, 156(1), 156(3), 157, 169, 170, 173(1), 173(2), 190, 190(1), 200, 201, 202, 202(2), 203, 482Indian Penal Code, 1860 — Section 279, 302, 304(A)Motor Vehicles Act, 1988 — Section 120, 177, 184

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High Courts08 Dec 2020Dismissed

State Of Maharashtra Vs Gajanan And Ors

Bombay High Court · (2020) 12 BOM CK 0044

Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 161Evidence Act, 1872 — Section 32, 32(1), 60

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High Courts08 Dec 2020Dismissed

Mrinmayee Rohit Umrotkar Vs Union Of India And Ors

Bombay High Court · (2020) 12 BOM CK 0028

Industrial Development Bank Of India Act, 1964 — Section 26Central Vigilance Commission Act, 2003 — Section 3, 3(1), 5Companies Act, 2013 — Section 2(45)

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High Courts08 Dec 2020Allowed

Saksham Facility Services Private Limited Vs Union Of India And Ors

Bombay High Court · (2020) 12 BOM CK 0016

Central Goods And Services Tax Act, 2017 — Section 70, 174Finance Act, 1994 — Section 83Central Excise Act, 1944 — Section 14

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High Courts08 Dec 2020Dismissed

Tanaji Maruti Kolekar Vs State Of Maharashtra

Bombay High Court · (2020) 12 BOM CK 0015

Indian Penal Code, 1860 — Section 120(B), 201, 302, 364, 420, 467, 468, 471Evidence Act, 1872 — Section 8, 27

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High Courts08 Dec 2020Disposed Of

Shobha Gurunath Mali And Ors Vs State Of Maharashtra

Bombay High Court · (2020) 12 BOM CK 0014

Indian Penal Code, 1860 — Section 34, 201, 302, 498(A)Evidence Act, 1872 — Section 106

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High Courts08 Dec 2020Disposed Of

Faiyaz @ Baba Arif Zariwal Vs State Of Maharashtra

Bombay High Court · (2020) 12 BOM CK 0013

Indian Penal Code, 1860 — Section 34, 114, 317, 342, 365, 376Code Of Criminal Procedure, 1973 — Section 313, 357Evidence Act, 1872 — Section 118

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High Courts08 Dec 2020Disposed Of

Raju Laxman Pachhapur And Ors Vs Union Of India And Ors

Bombay High Court · (2020) 12 BOM CK 0012

Central Excise Act, 1944 — Section 3(A), 23(1), 23(3), 24Constitution Of India, 1950 — Article 226

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High Courts07 Dec 2020Dismissed

Mohin Sk. Munshi Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 12 BOM CK 0038

Indian Penal Code, 1860 — Section 34, 300, 302, 304,l 504, 506Code Of Criminal Procedure, 1973 — Section 161, 174(1), 313Evidence Act, 1872 — Section 134

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High Courts07 Dec 2020Allowed

Kiran Rameshlal Bhandari Vs Narayan Purushottam Sarada

Bombay High Court · (2020) 12 BOM CK 0019

Negotiable Instruments Act, 1881 — Section 20, 87, 118, 118(a), 138, 139, 141, 142Code Of Criminal Procedure, 1973 — Section 313, 357, 357(1), 378, 378(3)

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High Courts07 Dec 2020Dismissed

Mayur Kailashchandra Khandelwal And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 12 BOM CK 0018

Indian Penal Code, 1860 — Section 34, 120(B), 406, 420

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High Courts07 Dec 2020Allowed/Disposed Of

Hitesh Hemant Malhotra Vs State Of Maharashtra

Bombay High Court · (2020) 12 BOM CK 0011

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(xx), 8(c), 20(b), 22(c), 29, 37

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High Courts07 Dec 2020Dismissed

Hanumant Ananta Kad And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 12 BOM CK 0010

Maharashtra Village Panchayat Act, 1959 — Section 10(A), 10(A)(4), 10(1), 10(1)(b)Bombay Village Panchayats (Number Of Members, Divisions Into Wards And Reservation Of Seats) Rules, 1966 — Rule 3, 3(1)

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High Courts04 Dec 2020Disposed Of